Section 10 in Tamil Nadu Marine Fishing Regulation Act, 1983
10. Registration of fishing vessels.
(1)The owner of every fishing vessel not being a fishing vessel registered under [section 435-C of the Merchant Shipping Act, 1958 (Central Act 44 of 1958)] [Substituted 'section 11 of the Marine Products Export Development Authority Act, 1972 (Central Act 13 of 1972)' by Act No. 18 of 2017.], shall register such fishing vessel under this Act.(2)Every application for registration of such fishing vessel shall be made by the owner thereof to the authorised officer in such form, and shall be accompanied by such fees, as may be prescribed -(a)before the expiration of one month from the date on which he first became the owner of such fishing vessel; or(b)before the expiration of three months from the commencement of this Act, whichever is later:Provided that the authorised officer may, for sufficient reason to be recorded in writing, extend the time limit for registration by such period as he thinks fit.[(2-A) On receipt of such application, the authorised officer shall, by an order, cause the fishing vessel to be inspected by an inspection officer.(2-B) The inspection officer shall inspect the fishing vessel to ensure the compliance of the requirements as may be prescribed and issue a certificate of inspection.] [Inserted by Act No. 18 of 2017.](3)The authorised officer shall issue to the owner of the fishing vessel registered by him a certificate of registration in the prescribed form and shall enter in a register to be kept by him, in such form as may be prescribed, the particulars of such certificate.(4)The certificate of registration once issued shall continue to be in force unless it is cancelled or suspended by the authorised officer.(5)Every fishing vessel registered under this section shall carry a registration mark, assigned to it by the authorised officer, displayed in the prescribed manner.[(5-A) No fishing vessel shall be registered under this section unless such vessel [carries sea safety, surveillance and communication system] [Sub-sections (5-A) and (5-B) were inserted by the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 (Tamil Nadu Act 25 of 2000).] as may be prescribed.(5-B) The owner of a fishing vessel which has been registered under this section before the date of commencement of the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 shall provide buoy, first aid box, equipment for communication and such life saving and fire fighting appliances as may be prescribed in such fishing vessel within thirty days from such commencement.][(5-BB) The owner of a fishing vessel which has been registered under this section before the date of commencement of the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2016 shall provide sea safety, surveillance and communication systems as may be prescribed in such fishing vessel within ninety days from such commencement.(5-C) Every fishing vessel registered under this section shall be painted in such manner as may be prescribed by the Government from time to time.] [Inserted by Act No. 18 of 2017.](6)No fishing vessel, other than a registered fishing vessel, shall be entitled to a licence under section 7.
